(1.) Leave granted.
(2.) We are in these appeals concerned with an issue of considerable national and international importance, pertaining to the setting up of a nuclear power plant in the South-Eastern tip of India, at Kudankulam in the State of Tamil Nadu. The incidents occurred in Three Miles Island Power Plant USA, Chernobyl, Ukraine, USSR, Fukoshima, Japan, Union Carbide, Bhopal might be haunting the memory of the people living in and around Kudankulam, leading to large-scale agitation and emotional reaction to the setting up of the Nuclear Power Plant (NPP) and its commissioning. The nature of potential adverse effect of ionizing radiation, adds to fears and unrest which might not have even thought of by Enrico Fermi a noble laureate in physics in 1938, who was responsible for the setting up of the first Nuclear reactor in a Doubles quash Court at Slagg Field, at the Chicago University, USA. Since then, it is history, India has now 20 Nuclear Reactors, in place, and the world over about 439, but people still react emotionally, for more reasons than one, when a new one is being established.
(3.) People's concern was mooted, even in the Constituent Assembly when it deliberated the issue before constituting India into a Sovereign Democratic Republic and adopting and enacting the Constitution of India.